DURAIRAJ Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.245 of 2006 on the file of the learned Principal Sessions Judge, Kancheepuram at Chengalpat District. He stood charged for offence under Section 302 of IPC. By judgment dated 09.04.2010, the trial court convicted him under Section 302 of I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo, rigorous imprisonment for 6 months. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this appeal.

(2.) The case of the prosecution in brief, is as follows:-

(3.) Based on the above materials, the Trial Court framed a lone charge as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 13 witnesses were examined and 17 documents and 2 material objects were also marked.